High Courts13 Feb 2004Dismissed
Assam Government Marketing Corporation Ltd. Vs Shekhar Chand Bhura and Others
Gauhati High Court · AIR 2005 Guw 62 : (2004) 2 GLR 594 : (2004) 3 GLT 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 822 of 1,245
High Courts12 Feb 2004
Amlan Jyoti Barooah and Others Vs State of Assam and Others
Gauhati High Court · (2004) 1 GLT 335
Constitution of India, 1950 — Article 14, 16
High Courts12 Feb 2004Dismissed
Frontier Engineering Vs State of Assam and Others
Gauhati High Court · (2004) 3 GLR 473
Constitution of India, 1950 — Article 226
High Courts12 Feb 2004
Purna Chandra Dey Vs State of Assam
Gauhati High Court · (2005) CriLJ 55 : (2004) 3 GLR 582 : (2004) 1 GLT 742
Criminal Procedure Code, 1973 (CrPC) — Section 433
High Courts12 Feb 2004
Nimai Dutta Vs State of Assam
Gauhati High Court · (2004) 3 GLR 469 : (2005) GLT 707 Supp : (2004) 3 LLJ 697
High Courts11 Feb 2004Allowed
Amrit Ballav Goswami @ Mizu Phukan Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 592 : (2004) 2 GLT 1716
National Security Act, 1980 — Section 3(3)
High Courts11 Feb 2004Allowed
Gopal Chandra Paul Vs State of Assam
Gauhati High Court · (2004) 3 GLR 64 : (2004) 2 GLT 139
Prevention of Food Adulteration Act, 1954 — Section 16, 17
High Courts11 Feb 2004
Upendra Kumar Debnath Vs State of Tripura and Another
Gauhati High Court · (2005) 1 GLR 182 : (2004) 2 GLT 18
High Courts10 Feb 2004
Balendra Nath Hazarika Vs State of Assam and Others
Gauhati High Court · (2004) 2 GLR 355
Constitution of India, 1950 — Article 226
High Courts10 Feb 2004Dismissed
Dilip Choudhury Vs State of Tripura and Others
Gauhati High Court · (2005) 3 GLR 753 : (2004) 2 GLT 192 : (2004) 3 LLJ 1072
High Courts10 Feb 2004
Dugi Tajik Vs Chief Secy. Govt. of A.P. and Others
Gauhati High Court · (2005) GLT 613 Supp
Arunachal Pradesh (Land Records and Settlement) Act, 2000 — Section 4, 5(1), 5(2), 83(1)Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 50
High Courts10 Feb 2004Allowed
Sharda Nand Misra Vs Union of India (UOI) and Others
Gauhati High Court · (2004) 2 GLR 128 : (2005) GLT 315 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 48(1), 8(1)Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Dismissed
Nabaran Sarkar and Others Vs Sudhir Chandra Roy and Others
Gauhati High Court · AIR 2005 Guw 45 : (2004) 2 GLT 110
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Feb 2004Dismissed
Bhaben Kalita and Others Vs State of Assam and Another
Gauhati High Court · (2004) 3 GLR 69
Constitution of India, 1950 — Article 14
High Courts06 Feb 2004
State of Arunachal Pradesh Vs Tadon Tatik
Gauhati High Court · (2004) 1 GLT 360
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 30Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 368Penal Code, 1860 (IPC) — Section 302, 354(3), 361, 84
High Courts06 Feb 2004Dismissed
Dipak Paharia Vs State of Assam
Gauhati High Court · (2006) 3 GLR 33 : (2004) 1 GLT 699
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2004Dismissed
Biren Borah Vs United Bank of India and Others
Gauhati High Court · (2004) 1 GLT 253 : (2004) 3 LLJ 220
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004
Prakash Rajgarh @ Kochu Vs State of Assam
Gauhati High Court · (2004) 2 GLR 534 : (2004) 1 GLT 629
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 502
High Courts06 Feb 2004
Gittesh Ranjan Deb and Others Vs State of Assam
Gauhati High Court · (2004) 1 GLT 235
Assam Public Distribution of Article Order, 1982 — Order 11Essential Commodities Act, 1955 — Section 7
High Courts06 Feb 2004
Rajeswar Gogoi Vs State of Assam
Gauhati High Court · (2004) 2 GLR 378 : (2004) 1 GLT 689
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302